Himachal Pradesh High Court
Ram Sarup Singh vs State Of Hp Through Secretary on 1 April, 2022
Bench: Sabina, Satyen Vaidya
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IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
ON THE 1st DAY OF APRIL, 2022
BEFORE
HON'BLE MS. JUSTICE SABINA
&
.
HON'BLE MR. JUSTICE SATYEN VAIDYA
CIVIL WRIT PETITION (ORIGINAL APPLICATION) 3198 of 2020
Between:-
RAM SARUP SINGH,
SON OF SH. GANDA RAM,
VILL JANKAUR, P.O. UNA,
TEHSIL & DISTRICT UNA,
HP. ....PETITIONER
(BY SH. AJAY SHARMA SR. ADVOCATE WITH SH. ATHARV
SHARMA, ADVOCATE)
r AND
1. STATE OF HP THROUGH SECRETARY
I&PH, GOVERNMENT OF HP SHIMLA-2.
2. STATE OF HP THROUGH COLLECTOR
-CUM-DEPUTY COMMISSIONER, UNA,
DISTRICT UNA, HP.
3. CHIEF MEDICAL OFFICER-CUM-
DISTRICT REGISTRAR OF BIRTHS
AND DEATHS, UNA, DISTRICT UNA,
HP.
4. SUB DIVISIONAL MAGISTRATE-
CUM-MAGISTRATE 1ST CLASS,
UNA, DISTRICT UNA, H.P.
5. ENGINEER IN CHIEF, I&PH
DEPARTMENT, US CLUB,
SHIMLA, DISTRICT SHIMLA.
6. EXECUTIVE ENGINEER, I&PH,
DIVISION NO.1, UNA DISTRICT
UNA, H.P.
7. H.P. BOARD OF SCHOOL EDUCATION,
DHARMSHALA, DISTRICT KANGRA,
HP THROUGH ITS SECRETARY.
....RESPONDENTS
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(SH. ASHWANI SHARMA, ADDITIONAL ADVOCATE
GENERAL FOR R-1 TO 6).
(SH. LOVNEESH KANWAR, ADVOCATE, FOR R-7).
This petition coming on for orders this day, Hon'ble
.
Ms. Justice Sabina passed the following:
ORDER
Petitioner had filed the Original Application before the Himachal Pradesh State Administrative Tribunal, seeking following relief:-
"That suitable directions may be issued to the respondents to immediately and forthwith correct date of birth of the applicant in the service records and so also in the matriculation certificate with further directions to the department of the applicant to allow the applicant to continue serving uptil 31.7.2018, the date of superannuation of the applicant, with all consequential benefits of pay, seniority etc. etc."
2. After the abolition of the Tribunal, the Original Application was transferred to this Court.
3. The petitioner already stands retired w.e.f.
31.12.2017.
4. After going through the prayer, it is evident that this petition has been rendered infructuous.
5. Petition is disposed of as having being rendered infructuous.
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.
(Sabina)
Judge
(Satyen Vaidya)
1st April, 2022 Judge
(kck)
r to
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